K. SUNDARARAJAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellant/sole accused as against the conviction and sentence, dated 05.05.2014, made in S.C. No. 1 of 2013 by the learned Sessions cum Fast Track Mahila Court, Thanjavur.

(2.) The appellant stood convicted and sentenced to undergo imprisonment as detailed hereunder: Conviction U/s. Sentence Fine amount 376(2F) IPC r/w 4 of the Protection of Children from Sexual Offences Act, 2012 To undergo imprisonment for life. 506(i) IPC To undergo rigorous imprisonment for 2 years. To pay a fine of Rs. 5,000/-, in default to undergo six months rigorous imprisonment. (All the sentences were ordered to run concurrently.)

(3.) The case of the prosecution is consciously narrated below: